- (i) Monthly bills tor the water consumed shall be prepared with due date for payment indicated therein and sent to the consumers for payment. If the consumer fails to pay the bill within the due dale a surcharge at such rates as may be current at the time the bill was due for payment will have to be paid in addition to the water charges. Supply shall be liable to be disconnected without notice in case any arrears remain outstanding for 3 months. The consumer will also be liable to pay the outstanding bills despite disconnection of supply.(ii)Bills shall be sent by post or through messenger. Non-receipt of the bill, however, shall not exonerate the consumer from making payment of the bill along with due surcharge.(iii)Non-acceptance of the bill by the consumer or his agent does not exonerate the consumer from making payment within the due dale. As soon as non-acceptance of the bill is reported a notice by post will sent to the consumer asking him to pay within 10 days of the date of the notice else supply will be disconnected. On expiry of 10 days, the supply will be disconnected if the bill remains unpaid and such a consumer will not be granted new connection/reconnection on the same or any other premises.(iv)Any complaint in regard to the bill should be made to authorised officer in writing within 15 days of the receipt of the bill. Even if there be any discrepancy in the bill or clarification called for, consumers shall be required to pay the bill amount in full provisionally or under protest subject to subsequent adjustment.(v)If the name of the consumer is changed by way of succession or by transfer of property, successor or transferer, transferee, as the case may be, shall apply for the change of name within a period of one month, of such a change.(vi)Payment of water charges by Government employees. In case of Non-gazetted Government servants occupying Government premises, bills shall be sent to the concerning head of office by the 20th of the month or any convenient date fixed for the same, for recovery of the water charges from the salary bills. In case of non-receipt of the bills by the head of offices before preparation of salary bills, the minimum change as fixed from time to time will be deducted from the salary bills of the consumer, adjustable in the subsequent salary bills. The schedule of recoveries shall be prepared by the Head of Office for the recoveries made and forwarded to the authorised officer.(vii)In the premises where water meters are not fixed and water charges are levied at flat rate, no bills shall be sent to the consumer or the concerning Head of Office but the Head of Office shall recover the water charges at the flat rate as fixed from time to time and the schedule of recoveries thus made shall be sent lo Authorised Officer.(viii)In case of Gazetted Government servants occupying Government premises bills shall be sent to them with a copy to the Treasury Officer concerned by 25th of the month for necessary adjustment.
